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Judgment
14 paragraphs · 253 wordsAnjuli Palo, J
This is first application under Section 439 of Cr.P.C. for grant of bail filed on behalf of applicant - Ranbhan Singh who has been arrested in connection
with Crime No.342/2019 registered at Police Station-Sarai, District- Singrauli for commission of offences punishable under Sections 302 and 323 of
the Indian Penal Code. The applicant is in custody since 05.09.2019.
Learned counsel for the applicant submits that the applicant is innocent and he has been falsely implicated in the crime in question. It is further
contended that the applicant is in custody since 05.09.2019. It is also contended that due to COVID 19 pandemic, the trial would take a considerable
time, hence, the applicant may be released on bail.
On the other hand, learned Panel Lawyer has vehemently opposed the contentions raised by learned counsel for the applicant.
I have heard learned counsel for the parties. It is a case of murder. There is direct evidence as well as last the case is based on seen theory. It is
alleged that the applicant inflicted several blows with axe on the head of the deceased - Manmohan Singh. The accused applicant also caused injury to
eye witness- Ramdas Singh. Hence, offences punishable under Sections 302 and 323 have been registered against the applicant.
Regard being had to the above circumstances and nature of offence, this Court is of the considered opinion that this is not a fit case where benefit of
bail should be granted to the applicant.
Accordingly, the M.Cr.C. is dismissed.